Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72] [Entire Act] State of Madhya Pradesh - Subsection Section 72(e) in The M.P. Co-Operative Societies Act, 1960 (e)[ to each existing member in proportion to his paid up share capital.] [Inserted by M.P. Act No. 12 of 1994 (w.e.f. 8-5-1994).]
